Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(3) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920 (3)"Municipality" means any local area in which (the Andhra Pradesh (Andhra area Act V of 1920, District Municipalities Act, 1920) is in force.
